REGENT COMPUTRONICS PVT. LTD.

Ganesh Gulab Garad Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

WAIKHOM YAIMA SINGH V/S. STATE OF MANIPUR [REFERRED TO]
STATE OF UTTAR PRADESH VS. JAGGO ALIAS JAGDISH [REFERRED TO]
PADMAN MEHER VS. STATE OF ORISSA [REFERRED TO]
AWADHESH VS. STATE OF MADHYA PRADESH [REFERRED TO]
SOHAN VS. STATE OF HARYANA [REFERRED TO]
JOSEPH VS. STATE OF KERALA [REFERRED TO]
KHIMA VIKAMSHI VS. STATE OF GUJARAT [REFERRED TO]
SALIM AKHTAR ALIAS MOTA VS. STATE OF UTTAR PRADESH [REFERRED TO]
ASHRAF HUSSAIN SHAH VS. STATE OF MAHARASHTRA [REFERRED TO]
NARAYAN KANU DATAVALE VS. STATE OF MAHARASHTRA [REFERRED TO]

JUDGEMENT

(1.) Criminal Appeal No. 478 of 2013 is fled by the appellant original accused No. 1 against the impugned judgment and order dated 04.03.2013 passed in Sessions Case No. 275 of 2010 by the learned Additional Sessions Judge, Solapur by which he has been convicted for the offences punishable under Ss. 302 and 307 of the Indian Penal Code (for short 'IPC ').

(2.) Criminal Appeal No. 839 of 2013 is fled by the State against the said impugned judgment and order dated 04.03.2013 thereby acquitting the Respondents i.e. original accused No. 1 and 3.

(3.) Both the appeals are arising out of the same judgment and order, hence, we deem it appropriate to dispose of the same by this common judgment.

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GANESH GULAB GARAD Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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